RAJAKUMAR L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.9 under Sec. 438 of Cr.P.C for granting anticipatory bail in Crime No.96/2022 registered by Mandi Police Station, Mysore for the offences punishable under Ss. 120B , 417 , 420 and 35 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned SPP and learned HCGP appearing for the respondent-State.

(3.) The case of prosecution is that on the information given by the first informant one Magesh on 30/7/2022 to the police alleging that during the year 2017-18 the Mysuru and Chamrajanagar District Co-operative Central Bank invited applications for appointment of various posts. But without following the selection rules, as fixed by the State Government they have selected ineligible and under marked candidates instead of meritorious candidates. There is gross violation of selection rules and the entire appointment was made by getting bribe from the ineligible candidates. After registering the case, the police is trying to arrest this petitioner, as this petitioner is one of the member of the Selection Sub- Committee, hence he is before this Court.